A K GANESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) IT is stated by the petitioner that he is running a business in the name and style of Sri Ganesh Traders in Alathudaiyanpatti, Thuraiyur. The petitioner's business is registered, having the registration No. 3641002, under The Tamil Nadu General Sales Tax Act, 1959, and the rules framed thereunder.

(3.) IT is further stated that, on 24. 5. 1999, the Prohibition Enforcement Wing of Thuraiyur, headed by the Deputy Superintendent of Police, had taken away 11 bags of Jaggery powder, weighing 75 kgs each, and 29 bags of Jaggery, weighing 50 kgs each, without following the procedures established by law. Aggrieved by the said action of the third respondent, the petitioner has preferred the present writ petition.